Court News
Interrogatories First, Video Cross-Examination Next: NCDRC Sets Aside Order Calling Medanta’s Senior Doctors to Guwahati
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5 articles
Court News
Cross-Examined at Length Already, No Second Recall: Karnataka High Court Quashes Order Summoning Child Survivor Again, Citing Section 33(5) POCSO and Re-Traumatisation
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Court News
Supreme Court Unlocks Cross-Examination in Trademark Cases Without Written Statements
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Court News
Supreme Court Unlocks Cross-Examination in Trademark Cases Without Written Statements
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Court News
Uttarakhand HC Affirms Right to Cross-Examine: Second Application Allowed
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